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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The Officer-in-charge shall ensure that the Children’s Committees meet every month and maintain a register for recording its activities and proceedings, and place it before the Management Committee in their monthly meetings.